LAWS(MPH)-2022-8-23

DEEPANKAR AGRAWAL Vs. STATE OF MADHYA PRADESH

Decided On August 22, 2022
Deepankar Agrawal Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) This is the first application filed by the applicant under Sec. 439 of the Cr.P.C. for grant of bail.